Section 198 in The Navy (Pension) Regulations, 1964
198. Withholding of disability pension of a pensioner who does not disclose his disability on re-employment.
- A disabled pensioner who obtains re-employment in Indian Navy without disclosing the fact that he was; previously discharged from service of any of the Armed Forces for medical unfitness, shall not be entitled, from the date of his re-employment, to any disability pension in respect of his previous service.
